SUNIL KUMAR RAJAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) It reveals from the written report that three trucks loaded with Pora coal were apprehended by the police. The occupants of the vehicle did not produce valid document and therefore, the vehicles loaded with coal were seized. During verification and interrogation it was detected that coal collected through illegal mining was stored within the forest area and later it was converted into pora coal for its transportation and sale.

(3.) It is submitted that the owner of the truck bearing registration No.JH 02K 0741 has been granted bail vide A.B.A. No.3668 of 2011. The petitioner has been arrayed as accused because the owner has given statement that petitioner was driver of said truck at the relevant point of time. Some other accused persons have also been granted bail vide A.B.A. No.3158 of 2011.